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State of Jharkhand - Section

Section 75 in Jharkhand Panchayat Raj Act, 2001

75.

(A)Functions of Gram Panchaya - subject to such conditions as may be specified by the Government from time to time, the Gram Panchayat shall perform the functions specified below:
(1)General functions -
(i)Preparation of annual plans for development of the Panchayat area;
(ii)Preparation of annual budget;
(iii)Organizing voluntary labour and voluntary contribution for community works;
(iv)Removal of encroachments on public properties;
(v)Undertaking relief work during natural calamities;
(vi)Maintenance of essential statistics of villages.
(2)Agriculture, including Agriculture Extension -
(i)Execution of plans for development of agriculture and horticulture;
(ii)Execution of plans for reclamation of wasteland;
(iii)Development and maintenance of grazing lands and preventing their un authorized alienation and use.
(3)Cooperation with Government and the Panchayat Samiti in land development, land reclamation and land conservation works.
(4)Implementation of minor irrigation, water management and water coverage development plans.
(5)Animal husbandry, dairy farming and poultry -
(i)Implementation of schemes for improvement of breed of cattle, poultry and other livestock ;
(ii)Implementation of the Scheme for promotion of dairy forming, poultry and piggery.
(6)Fisheries - Implementation of scheme for development of fisheries in villages,
(7)Social and farm forestry -
(i)Plantation and preservation of trees on the sides of roads and other public lands under its control ;
(ii)Implementation of social and farm forestry schemes ;
(iii)Plantation for fuel and implementation of schemes for fodder - development.
(iv)Carrying out of programme for development and promotion of sericulture.
(8)Minor forest produce -
(i)Providing for collection, processing, storage and marketing of minor forest produce.
(9)Khadi, Village and cottage industries -
(i)Implementation of schemes for development of village and cottage industries ;
(ii)Making schemes for development of agricultural and commercial industries and implementing them;
(iii)Organising awareness camps, seminars and training programmes, agricultural and industrial exhibitions for benefit of rural areas.
(10)Rural Housing -
(i)Implementation of rural housing schemes ;
(ii)Distribution of house - sites within its jurisdiction;
(iii)Maintenance of records relating to building sites and other private and public properties.
(11)Drinking water facilities -
(i)Construction, repair and maintenance of public wells, ponds and hand - pumps for drinking water, washing clothes and bathing;
(ii)Taking measures for prevention and control of water pollution ;
(iii)Conducting and maintaining rural water supply scheme ;
(iv)Management of water sources .
(12)Roads, buildings, bridges, culverts, water ways and other means of communication -
(i)Construction and maintenance of rural roads, drains and bridges - culverts.
(ii)Maintenance of the building under its control or transferred by the Government or any public Authority.
(iii)Maintenance of boats, ferries and water - ways.
(13)Rural Electrification -
(i)Provision for and maintenance of lighting public streets and other places ;
(ii)Helping rural electrification .
(14)Non - conventional energy source -
(i)Promotion and development of non- conventional energy - sources;
(ii)Maintenance of community non - conventional energy sources including bio - gas plants ;
(iii)Propagation and publicity of improved ovens and other energy means.
(15)Poverty alleviation programme -
(i)Promotion of public awareness and participation in poverty alleviation programmes for full employment and creation of productive assets;
(ii)Selection of beneficiaries under various programmes through Gram Sabhas;
(iii)Ensuring effective implementation and monitoring of schemes.
(16)Education, including primary and secondary schools -
(i)Promotion of public awareness and participation in primary and secondary education;
(ii)Ensuring full enrollment and attendance in primary schools and their management;
(iii)Providing for education guarantee;
(iv)Management of secondary schools.
(17)Adult and non - formal education carrying out of programmes for promotion of adult literacy.
(18)Technical training and professional education - Village arts and selection and training of artisans.
(19)Establishment and maintenance of libraries and reading rooms.
(20)Sports and cultural activities -
(i)Encouragement of sports and cultural activities, and establishment and maintenance of village clubs;
(ii)Arranging cultural seminars.
(21)Markets and fairs:- Management of fairs (including cattle fair), markets and haats in Panchayat area.
(22)Hygiene and Sanitation
(i)Promotion of village sanitation.
(ii)Cleaning of public streets, ponds, wells and roads;
(iii)Construction and maintenance of public latrines;
(iv)Management and control of bathing and washing ghats;
(v)Vaccination;
(vi)Prevention and remedial measures against epidemics;
(vii)Maintenance and regulation of burning and burial grounds;
(viii)Disposal of unclaimed corpses and carcasses;
(ix)Preventive measures against stray animals.
(23)Welfare of weaker sections and in particular the scheduled castes and scheduled tribes -
(i)Implementation of specific programmes for scheduled castes, scheduled tribes and weaker sections of the society;
(ii)Programmes against exploitation of and injustice to weaker sections of the society.
(24)Health and family welfare -
(i)Management of health and family welfare programmes;
(ii)Measures for prevention and control of mal nutrition;
(iii)Encouraging small family norm.
(25)Social welfare and social security including women welfare -
(i)Making and implementing schemes for mentally and physically handicapped persons;
(ii)Provision of pension for the old, the disabled and the destitute;
(iii)Specific programmes for social development of women and children.
(26)Maintenance and preservation of community assets -
(i)Specific provision for community assets created by the Government, local authority and other agencies and arrangements for their proper use; and
(ii)Encouraging people's participation in this.
(27)Public distribution system -
(i)Arousing social consciousness regarding distribution of essential commodities;
(ii)Management of public distribution system and constant supervision for making it efficient and transparent.
(28)Management of Child Development Programme.
(29)Enlarging Cooperative activities -
(i)Management of cooperative - based agriculture, dairy, pisciculture and forest and environment programmes;
(ii)Encouragement to cooperative - based handicraft, handloom, tasar, lac and Malwari production.
(iii)Development of Cooperative marketing system.
(30)Encouraging the common people towards saving and promoting collective saving system.
(31)Organising self-help groups and activating villagers towards a self dependant village.
(32)Maintenance of records of birth, death, marriage etc. and arousing awareness in people to register birth and death.
(33)Others -
(i)Substantial provision to meet unforeseen situation or natural calamity;
(ii)Provision for casual medical aid to the poorest and cremation of the destitute;
(iii)Cooperation in affairs of national interest such as cooperating in census, collection of desirable information;
(iv)To do work as specified by the State Government, Zila Parishad, Panchayat Samiti;
(B)Additional functions of Gram Panchayat in Scheduled Area:-
Without prejudice to the generality of the powers conferred by this Act, a Gram Panchayat, in the scheduled area, subject to the support, control and instruction of the Gram Sabha, shall have the following powers:-